Ainnuddin vs The State Of U.P. Thru Prin. Secy. ...
2016 Latest Caselaw 493 ALL

Citation : 2016 Latest Caselaw 493 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Ainnuddin vs The State Of U.P. Thru Prin. Secy. ... on 14 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 3027 of 2012
 

 
Petitioner :- Ainnuddin
 
Respondent :- The State Of U.P. Thru Prin. Secy. (Labour Deptt) & 2 Others
 
Counsel for Petitioner :- Inperson,O.P.Tiwari,Sachin Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned standing counsel prays for and is granted two weeks further time to file counter affidavit, positively, failing which adverse inference would be drawn.

List thereafter.

Order Date :- 14.3.2016

Santosh/-

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